Page No.# 1/3 vs Khagen Hajong
2023 Latest Caselaw 675 Gua

                                                                Page No.# 1/3

GAHC010023342023




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : I.A.(Civil)/408/2023

         DHIPEN HAJONG @ DHIPES HAJONG AND 3 ORS.
         S/O LATE BASANTA HAJONG, R/O VILL-PAKHARAPARA (HAJONG BASTI),
         P.O. AND P.S.-BOKO, DIST-KAMRUP (R), ASSAM, PIN-781123

         2: AMRIT HAJONG
          S/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-781123

         3: SMTI. RAJESWARI HAJONG
          D/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-781123

         4: SMTI. BAJAYANTYI HAJONG
          D/O DHIPEN HAJONG @ DHIPES HAJONG
          R/O VILL-PAKHARAPARA (HAJONG BASTI)
          P.O. AND P.S.-BOKO
          DIST-KAMRUP (R)
         ASSAM
          PIN-78112

         VERSUS

         KHAGEN HAJONG
         S/O LATE CHANDRA HAJONG, R/O BONDA COLONY, NARENGI, P.S.-
         PRAGJYOTISHPUR, DIST-KAMRUP (M), PIN-781026, ASSAM
                                                                  Page No.# 2/3




Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent :




             Linked Case :

            DHIPEN HAJONG @ DHIPES HAJONG AND 3 ORS.
            S/O- LATE BASANTA HAJONG
            2: AMRIT HAJONG
            S/O- DHIPEN HAJONG
             3: RAJESWARI HAJONG
            D/O- DHIPEN HAJONG
             4: BAJAYANTYI HAJONG
            D/O- DHIPEN HAJONG
            ALL ARE RESIDENTS OF VILLAGE PAKHARAPARA ( HAJONG BASTI)
             P.O AND P.S BOKO, DIST- KAMRUP ®, ,PIN-781123, ASSAM
            VERSUS

            KHAGEN HAJONG
            S/O- LATE CHANDRA HAJONG
            R/O- BONDA COLONY NARENGI

            P.S- PRAGJYOTISHPUR
             DIST- KAMRUP (M), PIN-781026, ASSAM


            ------------
            Advocate for : MR. R BARUAH
            Advocate for : appearing for KHAGEN HAJONG



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 22.2.2023

Heard Mr. A. Iqbal, learned counsel for the petitioner Page No.# 3/3

This is an application u/s 5 of the Limitation Act, 1963 read with Section 151 of CPC for condonation of delay of 107 days in preferring the Civil Revision Petition for setting aside the ex-parte Judgment and decree dated 19.7.2022 passed in Land Grabbing Case No. 10/2016.

Issue notice returnable on 23.3.2023.

Applicants shall take steps for service of notice on the respondent by way of registered post with A/D as well as by usual process within a period of three days from today. In addition, the petitioner is allowed to take steps through dasti. However the same should be routed through the Registry of this Court. Thereafter petitioner shall file affidavit in proof of such service.

On perusal of the pleadings in Land Grabbing Case No.10 of 2016, it is clear that the grandfather of the petitioner of the Land Grabbing case and father of the present applicant had jointly purchased the land in question. Therefore, this court is of the prima facie view that joint owner or title holder cannot be termed as land grabber. However, final determination can be made in the Revision petition only, if delay is condoned.

In such view of the matter, a liberty is given to the present applicant to apprise the learned Executing Court regarding pendency of the present application and learned Executing Court may pass necessary order, if such application is filed.

JUDGE

Comparing Assistant